STATE OF GUJARAT Vs. BRAHMABHATT PRAFULCHANDRA MOTILAL

JUDGEMENT

(1.) Rule. Learned advocate Mr.Majmudar waves service of rule on behalf of the opponents.

(2.) The present Misc. Civil Application seeking review is directed against the judgment and order dtd. 3/8/2021 passed in the captioned writ petition.

(3.) The applicant-State authorities have filed the present application seeking review / recall of the judgment and order dtd. 3/8/2021 primarily on the ground that the opponentoriginal petitioners have not disclosed the fact of they having being passed the departmental examination in three chances.